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[Cites 0, Cited by 0] [Section 43A] [Entire Act]

State of Telangana - Subsection

Section 43A(5) in Telangana Goods and Services Tax Act, 2017

(5)The amount of tax specified in the outward supplies for which the details have been furnished by the supplier under sub-section (3) shall be deemed to be the tax payable by him under the provisions of the Act.